Section 75 in Mizoram Liquor (Prohibition and Control) Rules, 2014
75. Disposal of confiscated liquor etc.
(1)Confiscated IMFL and overseas liquor fit for human consumption shall be sold by means of auction to retail vendors and holders of permit for consumption only;(2)Confiscated country liquor and IMFL unfit for human consumption shall be destroyed;(3)Confiscated articles other than liquor shall be sold by means of auction.
